DHADI PARIDA Vs. COMMISSIONER OF CONSOLIDATION

JUDGEMENT

(1.) ON being referred by Division Bench, these cases have been placed before us to consider the question as to whether the decision of the Full Bench of this Court reported in 1992 (II) OLR 330 (Khetramohan Rout and Ors. v. Sri Sri Nageswar Mahadev and Ors.) requires 'rethinking', it goes without saying that if the question is answered in the affirmative, the matter is to be placed before a larger Bench.

(2.) THE relevant portion of the reference order reads as follows :

(3.) THE aforesaid decision came to be challenged before the Supreme Court. The apex Court in its judgment reported in AIR 1976 SC 2059 (Hindu Religious Endowments and Ors. v. B. Samantra and Ors.) observed as follows :